Section 21(2) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(2)The person receiving the money on behalf of the Custodian shall issue a receipt in Form No. 9. Receipts issued by the person making realisation on behalf of the Custodian on the spot shall, however, be prepared in Form No. 10 by carbon process by using double-sided carbon paper.
